SHRIKANT KUCHLAHE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on the question of admission. It is contended by learned Counsel appearing for the petitioners that the controversy involved in the writ petition is squarely covered by the decision rendered by this Court in W.P. No. 16849/2010 (Ashan Lal Lilhare v. State of M.P. and others) and other analogous writ petitions, which have been decided finally vide order dated 23.04.2012. Copy of the order passed by this Court in the aforesaid case has been placed on record as Annexure P -7.

(2.) THIS Court after discussing various laws laid -down by the Apex Court in similar circumstances and taking note of the law laid -down by this Court, has disposed of the aforesaid writ petitions with the following directions:

(3.) LOOKING to the aforesaid, the petitioners would also be entitled to similar benefits as has been extended by this Court in case of Ashan Lal Lilhare (supra) and order passed in the aforesaid case would be applicable mutatis mutandis in case of the petitioners as well. Let the exercise, as directed by this Court, be completed within a period of three months from the date of receipt of certified copy of the order passed today. With the aforesaid, the writ petition is finally disposed of.